HARISH BABU MADDINENI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in these Bail Applications is Dr. Harish Babu Maddineni. He is an accused in hundreds of cases of similar nature. Bail Applications filed by the petitioner were dismissed by a detailed order dated 31st October, 2011 (reported in 2011 (4) KLT 637). For the sake of convenience, the facts of the case as narrated in 2011(4) KLT 636 are extracted below :

(2.) It is submitted by the petitioner that he was arrested on 31.8.2011 at Hyderabad and he was handed over to the Kerala Police. It is also stated that the formal arrest of the petitioner was recorded by the police on 12.9.2011 and he is in judicial custody.

(3.) Learned counsel for the petitioner submitted that the formal arrest of the petitioner was recorded in these cases on 22.9.2011 and therefore, the petitioner is entitled to default bail under S. 167(2) of the Code of Criminal Procedure, since no charge sheet was filed within the time provided under S. 167 of the Code of Criminal Procedure.